Bhagirath Das vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 16534 Ori

Orissa High Court

Bhagirath Das vs State Of Odisha & Others .... Opposite ... on 12 November, 2024

Author: B. P. Routray

Bench: B. P. Routray

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.39208 of 2021

                 Bhagirath Das                             ....          Petitioner
                                                  Mr. M. Kanungo, Sr. Advocate

                                             -versus-
                 State of Odisha & Others                  ....    Opposite Parties
                                                           Mr. G. Tripathy, AGA


                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY

                                             ORDER

12.11.2024

Order No.

06. 1. The matter is taken up through hybrid mode.

2 Heard Mr. M. Kanungo, learned Senior Advocate for the Petitioner and Mr. G. Tripahty, learned Additional Government Advocate for the State.

3. It is submitted that the Petitioner who was appointed as Sub- Inspector of Police on 27.04.2019 has been subsequently suspended and terminated from service vide letter dated 20.03.2021 by the Director General of Police, pursuant to some false allegations made against him leading to criminal prosecution.

However, in the meantime the Petitioner has been acquitted from criminal charges by judgment dated 24.08.2021 of learned 2nd Additional Sessions Judge, Khurda. Thereafter, he has prayed for his reinstatement in service and in this regard, his application dated

22.11.2021 under Annexure-6 is pending before the D.G. & I.G. of Police, Odisha.

4. The State has not filed its counter till date.

5. At this stage, the writ petition is disposed of, without keeping it pending further, with a direction to the Director General of Police (Opposite Party No.2) to consider the prayer of the Petitioner as per his application dated 22.11.2021 under Annexure-6 and take a decision, in accordance with law after granting opportunity of hearing to the Petitioner, within a period of two (2) months from the date of production of certified copy of this order.

6. Issue urgent certified copy of this order as per rules.

(B.P. Routray) Judge

Himansu

Signed by: HIMANSU SEKHAR DASH